Section 28 in The M.P. Employees' Insurance Courts Rules, 1963
28. Statement and production of evidence.
(1)On the day fixed for the hearing of the application or on any other day to which the hearing is adjourned the party having the right to begin shall state his case and produce his evidence in support of the issues which he is bound to prove.(2)The other party shall then state his case and produce his evidence (if any) and may then address the Court generally on the whole case.(3)The party beginning may then reply generally on the whole case.(4)Notwithstanding anything contained in this rule the Court may order that the production of evidence or the address to the Court may be in any order which it may deem fit.
